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[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(3)(b) in The Maharashtra Village Panchayats Act, 1959

(b)receive all sums of money on behalf of the panchayat in response to notices, bills, appeals and other processes issued by the panchayat;